Section 14 in The Special Rules for the Mulit-storeyed and Public Buildings, 1974
14. Architectural control.
(1)The design and plans of the building shall be made and countersigned by a qualified civil or structural Engineer and an Architect who should possess the qualification referred to in the Architects Act, 1972 (Central Act 20 of 1972) so as to become a member of the profession of Architects under the provisions of the said Act.(2)[ The design and plan shall be scrutinised and approved by a panel comprising of the following members :-(i)Chief Engineer, Corporation of [Chennai];(ii)Joint Director of Town and Country Planning, Government of Tamil Nadu;(iii)Senior Town Planner of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Development Authority;(iv)The Chief Architect of the State Government;(v)Director of Fire Services;(vi)Deputy Commissioner of Police (Traffic);(vii)Chief Engineer (Metro Board);(viii)Chief Engineer (Distribution), Tamil Nadu Electricity Board, the Chief Engineer, Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], shall be the Chairman and Convenor of the Panel.](3)Any suggestions or alterations recommended by the panel shall be incorporated in the plans and shall be conformed to.Explanation. - The design and plan of all buildings shall be scrutinised and approved by the panel referred to in sub-rule (2) above. Where the height of any multi-storeyed building exceeds 30 metres in height, the special sanction of Government referred to in the proviso of rule 11 shall also be obtained by the Corporation Commissioner before according approval under rule 5(3).
